PRINCIPAL, GHANTESWAR MAHAVIDYALAYA Vs. COUNCIL OF HIGHER SECONDARY EDUCATION, ORISSA PRAGYAPITHA AND SEVEN OTHERS

JUDGEMENT

(1.) HEARD .

(2.) THE Principal, Ghanteswar Mahavidyalaya, has filed this writ petition, inter alia, praying to quash the Notification dtd. 30th May, 2007 issued by the Council of Higher Secondary Education, Orissa, cancelling the second sitting examination held on 12.3.2007 in the subject of Pol. Science -II (Regular, Ex -regular and Private) in respect of 60 examinees who were appearing in one hall. According to learned counsel for the petitioner, there was absolutely no reason for cancelling the examination and the order has been passed at the behest of some of the lecturers of nearby Colleges who had a grudge and were hostile against the petitioner college. It is further submitted that a very Sr. Lecturer of S.N. College, Rajkanika, was appointed as the Centre Superintendent to conduct the examination and he had submitted a report stating that the examination was conducted in the College smoothly and no untoward incident had occurred at any time.

(3.) OPPOSITE parties 6 and 7 who were members of the squad have denied all the allegations levelled against them in the writ petition and have stated that the incriminating materials seized by the Squad were placed before the Chairman of the committee which has taken a decision on its own motion.